Jharkhand High Court Judgments

High Courts19 Dec 2000Allowed

Mineral Area Development Authority Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 710 : (2001) 88 FLR 893 : (2001) 1 LLJ 1375 : (2001) 1 JLJR 34

Bihar Payment of Gratuity Rules, 1972 — Rule 10Bihar Shops and Establishments Act, 1953 — Section 2, 2(6)Constitution of India, 1950 — Article 226

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High Courts19 Dec 2000Dismissed

Sardar Santosh Singh Vs The Commissioner of Income Tax, Ranchi and Others

Jharkhand High Court · (2000) 12 JH CK 0002

Income Tax Act, 1961 — Section 132, 132(1), 132(1)(B)(iii), 132(1)(b)(iii), 132(1)(c)

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High Courts18 Dec 2000Dismissed

State of Bihar Vs Surendra Singh Rautela alias Bengali Surendra Singh Rautela alias Surendra Singh Bengali Vs State of Bihar Md. Anis Vs State of Bihar State of Bihar Vs Md. Anis

Jharkhand High Court · (2001) 49 BLJR 78 : (2001) CriLJ 1650 : (2001) AIR Jhar HCR 76 : (2001) 1 EastCriC 139

Arms Act, 1959 — Section 2, 27, 27(3), 5, 7Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366, 377(3)

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High Courts15 Dec 2000Dismissed

Madhvendra Singh, Tuna Singh Vs State of Bihar and Others

Jharkhand High Court · (2001) 49 BLJR 209 : (2001) CriLJ 1114 : (2001) AIR Jhar HCR 69 : (2001) 1 EastCriC 135

Bihar Essential Articles (Display of Prices and Stocks) Order, 1977 — Section 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 482

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High Courts15 Dec 2000

Naurangi Mahto and Others Vs State

Jharkhand High Court · (2001) 49 BLJR 988 : (2001) CriLJ 1525 : (2001) AIR Jhar HCR 73 : (2001) 1 EastCriC 294

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts14 Dec 2000Dismissed

Kunj Bihari Singh and Another Vs State and Another

Jharkhand High Court · (2001) 49 BLJR 39

Penal Code, 1860 (IPC) — Section 307, 323, 325, 34Probation of Offenders Act, 1958 — Section 4

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High Courts14 Dec 2000Dismissed

Chatur Sao and Others Vs State and Another

Jharkhand High Court · (2001) 49 BLJR 20

Criminal Procedure Code, 1973 (CrPC) — Section 107, 397, 401Penal Code, 1860 (IPC) — Section 323, 34, 341, 404, 406

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High Courts14 Dec 2000Dismissed

Shyam Sunder Ram Vs State and Others

Jharkhand High Court · (2001) CrLJ 3835 : (2001) AIR Jhar HCR 315 : (2001) 1 EastCriC 127 : (2001) AllLJ 1170 : (2001) 49 BLJR 7

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 323, 337, 34, 341, 379

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High Courts11 Dec 2000Dismissed

M.N. Purty and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2001) 1 JLJR 32 : (2001) 49 BLJR 996

Constitution of India, 1950 — Article 226

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High Courts11 Dec 2000Dismissed

Ambika Wheat Private Ltd. Vs Bihar State Electricity Board and Others

Jharkhand High Court · AIR 2001 Jhar 36

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 46, 49, 59

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High Courts11 Dec 2000Allowed

Pramod Ram and Others Vs Jiwalal Ram and Others

Jharkhand High Court · (2000) 12 JH CK 0016

Bihar Land Reforms Act, 1950 — Section 6Chotanagpur Tenancy Act, 1908 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts11 Dec 2000Dismissed

Employers in relation to Management of Giridih Collieries of CCL Vs The Presiding Officer and Another

Jharkhand High Court · (2001) 3 LLN 489 : (2001) 2 LLJ 129 : 2001 FLR 88 901

Industrial Disputes Act, 1947 — Section 10(1)(4)

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High Courts08 Dec 2000Allowed

Ram Pati Devi Vs State of Bihar and Others

Jharkhand High Court · (2000) 12 JH CK 0022

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 5Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 7

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High Courts07 Dec 2000Dismissed

Plywood and Others Vs State of Jharkhand and Others

Jharkhand High Court · (2000) 12 JH CK 0006

Bihar Agricultural Produce Markets Act, 1960 — Section 2(1), 27, 3, 3(2), 39

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High Courts06 Dec 2000Allowed

Ramotar Yadav and Others and Ajaz Haider Vs State of Bihar and Others

Jharkhand High Court · (2000) 12 JH CK 0023

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(4), 34, 34(2), 35

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High Courts01 Dec 2000Allowed

Abdul Sattar and Others Vs State of Bihar and Another

Jharkhand High Court · (2001) CrLJ 557 : (2001) AIR Jhar HCR 91 : 2001 BLJR 1 615 : (2001) 1 EastCriC

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 437(5), 439, 439(2)Penal Code, 1860 (IPC) — Section 120

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High Courts01 Dec 2000

Lakhan Shukla @ Ram Lakhan Shukla and Others Vs State of Bihar and Another

Jharkhand High Court · (2001) 49 BLJR 633

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 494, 498

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High Courts01 Dec 2000Allowed

Steel Authority of India Ltd. Vs Amit Construction and Others

Jharkhand High Court · (2000) 12 JH CK 0017

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

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High Courts30 Nov 2000Dismissed

Suba Manjhi Vs Budhan Manjhi and Others

Jharkhand High Court · (2000) 11 JH CK 0008

Chotanagpur Tenancy Act, 1908 — Section 71

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High Courts30 Nov 2000

Santosh Singh Vs Commissioner of Income Tax and Others

Jharkhand High Court · (2000) 11 JH CK 0007

Income Tax Act, 1961 — Section 147

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